RADHE RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Section 439 of CrPC for grant of bail. Earlier bail application was dismissed as withdrawn with liberty to renew his prayer after filing of the charge-sheet vide order dated 13/09/2019 passed in M.Cr.C.No.37563/2019.

(2.) The applicant has been arrested on 24/7/2019 in connection with Crime No.153/2019 registered at Police Station Badoda, District Sheopur for offence under Section 8/18 of NDPS Act.

(3.) It is submitted by learned counsel for the applicant that the allegation of recovery of 850 gms Opium from the possession of the applicant is false. He has not committed any offence. He is in custody since two months. The investigation has been completed and the charge-sheet has been filed. The trial will take its own time. Co-accused person of the present crime have already been granted bail by this Court and the case of the present applicant is also The High Court of Madhya Pradesh similar to that the aforesaid co-accused person. There is no possibility of his absconding or tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.